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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Himachal Pradesh - Subsection

Section 96(3) in Himachal Pradesh Municipal Election Rules, 2015

(3)No application for withdrawal shall be allowed, if, in the opinion of the authorised officer to whom the petition is presented or to whom such petition is transferred, as the case may be, such an application has been induced by bargain or consideration which ought not to be allowed.